RAJNI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Articles 226/227 of the Constitution of India for issuance of appropriate directions to official respondents No.1 to 3 to protect the life and liberty of the petitioners from private respondent.

(2.) Petitioner No.1 is stated to be born on 15/4/1993. Petitioner No.2 is stated to be born on 20/5/1969 and for the said purpose, reference has been made to Aadhaar cards (Annexure P-1 and P-2). It is stated that the petitioners are in a "Live in Relationship" since petitioner no.1/Rajni was already married whereas petitioner No.2/Harjinder Singh is a divorcee.

(3.) Learned counsel for the petitioners has stated that a Co-ordinate Bench of this Court in a judgment dtd. 18/5/2021 passed in CRWP-4521- 2021 titled as "Pardeep Singh and another vs. State of Haryana and others" has granted protection in a case where the petitioners were living in a "Live in Relationship".